Anju Setia vs State Of Punjab And Others
2023 Latest Caselaw 19092 P&H

                CRM-M-49232-2023                                                  2023:PHHC: 140375


                       IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

                258                                      CRM-M-49232-2023
                                                         Date of decision: 03.11.2023

                ANJU SETIA
                                                                                  .... PETITIONER
                                                                 V/S
                STATE OF PUNJAB AND OTHERS
                                                                                 ...RESPONDENTS

                CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

                Present:              None for the petitioner.

                                      Mr. Harkanwar Jeet Singh, AAG, Punjab.

                          ****
                JASJIT SINGH BEDI, J. (Oral)

The prayer in the present petition under Section 482 of Cr.P.C is for issuance of appropriate directions to the official respondents to present the report under Section 173 Cr.P.C before the concerned court in case FIR No.98 dated 15.06.2018 (Annexure P-1) registered under Sections 420 and 120-B of IPC, 1860, at Police Station City-1 Abohar, District Fazilka.

None has put in appearance on behalf of the petitioner. Learned State counsel, on instructions from HC Jagjit Singh, submits that the report under Section 173 (2) stands presented against Karamjit Kalsi, Gurinder Kalsi and one Preet Kalsi, is absconding in the present case.

In view of the above, no further orders are required to be passed by this Court.

Disposed of.

( JASJIT SINGH BEDI ) JUDGE November 03, 2023 Kusum

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

KUSUM 2023.11.04 10:48 I attest to the accuracy and authenticity of this order/judgment Punjab & Haryana High Court, CHD